- (1.) The petitioners in these three Writ Petitions have common grievance viz., that respondent No.2 has issued three separate but identical notices, dated 06 -11 -2015, directing them to remove the shops constructed by them in Survey No.1964 of Atmakuru Village.
(2.) The only ground on which the petitioners have questioned the impugned notices is that before issuing them, respondent No.2 has not given them an opportunity to showcause why the shops shall not be removed.
(3.) Mr.Md.Saleem, learned Standing Counsel for Municipalities appearing for respondent No.2 submitted that before issuing the impugned notices, survey was done by the Revenue Department, which revealed that the petitioners have constructed the shops over the land belonging to Atmakur Municipality and that Section 192 of the Andhra Pradesh Municipalities Act, 1965 (for short the Act), does not stipulate issue of show cause notice. Section 192 of the Act reads as under:;